MANJU DEVI Vs. HAZARIMAL CHAUHAN

JUDGEMENT

(1.) By way of the instant transfer application, the petitioner, wife of the respondent, seeks transfer of Case No.603/2024 currently pending before the learned Family Court No.2, Jodhpur Metro (hereinafter to be referred as "Court X") to the court of learned Family Court, Ajmer (hereinafter to be referred as "Court Y").

(2.) Learned counsel for the petitioner submitted that the respondent has instituted proceedings under Sec. 9 of the Hindu Marriage Act before Court X. It is submitted that the applicant is in deep trauma and is unable to travel the long distance of approximately 240 kilometers on her own. Therefore, it is not feasible for the applicant to attend proceedings in Jaipur on every date of hearing. In view of the above, it is respectfully prayed that the said case be transferred from Court X to Court Y for the convenience of the applicant.

(3.) As per office report, notice upon the respondent has been served but no one appeared.